Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47] [Entire Act] NCT Delhi - Subsection Section 47(4) in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019 (4)Any person aggrieved by the decision taken by the Board of Management may appeal to the Chancellorwithin thirty days from the date of receipt of such resolution.
